BALBIR KAUR Vs. FINANCIAL COMMISSIONER, REVENUE AND OTHERS

JUDGEMENT

(1.) By way of instant writ petition under Articles 226/227 of the Constitution of India, the petitioner has impugned the orders dated 30.11.2004 (Annexure P-4) passed by respondent No.3 which on appeal was affirmed vide order dated 21.2.2006 (Annexure P-5) by respondent No.2 and the order dated 27.1.2009 (Annexure P-1) whereby the revision filed against the orders (Annexures P-4 and P-5) was dismissed by respondent No.1. The Assistant Collector Ist Grade, Payal, on the basis of unregistered Will dated 6.5.2002 which was propounded by the petitioner as having been executed by her husband had sanctioned mutation in her favour. However, the same was reversed by the Collector, Ludhiana, vide order dated 30.11.2004. The said order was affirmed in appeal and revision upholding the mutation which was sanctioned in favour of the natural heir of deceased-Bachitter Singh. I have heard the learned counsel for the petitioner.

(2.) It is not in dispute that a civil suit has been filed by the petitioner with regard to the property in dispute and the same is still pending. The Financial Commissioner while dismissing the revision of the petitioner had observed that as and when the decision of the civil court is made available, the same shall be implemented in the revenue record.

(3.) In view of the above, there is no ground for interference by this Court in exercise of its writ jurisdiction. Accordingly, the writ petition being devoid of any merit, is dismissed in limine.